Section 18(1) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(1)Before finalising the Plan, the Parishad shall prepare with the assistance of the Planning and Development Committee a Plan in draft and publish it by making a copy thereof available for inspection and publishing a notice in such form and in such manner as may be prescribed inviting objections and suggestions from any person with respect to the draft Plan before such date as may be specified in the notice.
